COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,025 of 2,992

Supreme Court20 Apr 1995dismissed

Kanwar Lal and Others Vs IInd Additional Distt. Judg, Nainital and others

Supreme Court Of India · AIR 1995 SC 2078 : (1995) 4 JT 42 : (1995) 2 SCALE 858 : (1995) 2 SCC 394 Supp : (1995) 3 SCR 622 : (1995) 2 UJ 487

Constitution of India, 1950 — Article 13A, 14, 19, 246(3), 31Government Grants Act, 1895 — Section 3, 4Uttar Pradesh Government Estates Thekedari Abolition (Re enactment and Validation) Act, 1970 — Section 6

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Supreme Court20 Apr 1995Allowed

Jackaran Singh Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 2345 : (1995) CriLJ 3992

Penal Code, 1860 (IPC) — Section 302, 34Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14

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Supreme Court19 Apr 1995Dismissed

Radhakisan Rathi Vs Additional Collector, Durg and others

Supreme Court Of India · AIR 1995 SC 1540 : (1995) 6 JT 166 : (1995) 3 SCALE 184 : (1995) 4 SCC 309 : (1995) 3 SCR 510 : (1995) 2 UJ 346

Assam Land Revenue Re-Assessment Act, 1936 — Section 2(xi)Assam Rural Panchayat Act, 1948 — Section 10, 131(1), 132, 139, 158Constitution of India, 1950 — Article 136

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Supreme Court19 Apr 1995Disposed Of

IN RE: 1. SHRI SANJIV DATTA, DEPUTY SECRETARY,MINISTRY OF IN @ APPELLANT @ HAS

Supreme Court Of India · (1995) CriLJ 2910 : (1995) 3 JT 538 : (1995) 2 SCALE 704 : (1995) 3 SCC 619 : (1995) 3 SCR 450 : (1995) 2 UJ 786

Constitution of India, 1950 — Article 129, 136, 142

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Supreme Court19 Apr 1995Dismissed

A.K. Kaul and another Vs Union of India and another

Supreme Court Of India · AIR 1995 SC 1403 : (1995) 4 JT 1 : (1995) LabIC 1778 : (1995) 2 SCALE 755 : (1995) 4 SCC 73 : (1995) 3 SCR 469 : (1995) 3 SLJ 1

Constitution of India, 1950 — Article 163(3), 19(2), 311(2), 32, 356Unlawful Activities (Prevention) Act, 1967 — Section 3

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Supreme Court19 Apr 1995dismissed

M.T. Puttalingappa, Major and others Vs State of Karnataka and others With State of Karnataka and others

Supreme Court Of India · AIR 1996 SC 2518 : (1997) 3 LLJ 308 : (1995) 3 SCALE 415 : (1995) 3 SCR 544

Constitution of India, 1950 — Article 14, 16

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Supreme Court19 Apr 1995dismissed

Shambhu Singh Meena and Others Vs State of Rajasthan and Others

Supreme Court Of India · (1995) 71 FLR 750 : (1997) 10 JT 441 : (1995) LabIC 1774 : (1995) 2 SCALE 741 : (1995) 2 SCC 431 Supp : (1995) 2 UJ 49

Rajasthan Administrative Service Rules, 1954 — Rule 28B(11)

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Supreme Court19 Apr 1995Dismissed

Union of India and others Vs Indian Aluminium Co. Ltd. and another

Supreme Court Of India · AIR 1995 SC 1580 : (1995) 77 ELT 268 : (1995) 5 JT 465 : (1995) 3 SCALE 29 : (1995) 2 SCC 465 Supp : (1995) 3 SCR 497

Central Excise Rules, 1944 — Rule 56ACentral Excises and Salt Act, 1944 — Section 2, 3

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Supreme Court19 Apr 1995allowed

Rajanna Vs Union of India

Supreme Court Of India · AIR 1995 SC 1966 : (1995) 71 FLR 314 : (1995) 3 JT 632 : (1995) 2 LLJ 824 : (1995) 2 SCALE 852 : (1995) 2 SCC 601 Supp : (1995) 3 SCR 524 : (1995) 3 SLJ 46 : (1995) 2 UJ 637

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Supreme Court19 Apr 1995dismissed

Shabi Construction Company Vs City and Industrial Development Corporation and Another

Supreme Court Of India · (1995) 4 JT 618 : (1995) 2 MLJ 62 : (1995) 2 SCALE 836 : (1995) 4 SCC 301 : (1995) 3 SCR 534

Evidence Act, 1872 — Section 115General Development Control Regulations for Navi Mumbai, 1975 — Regulation 16.3.1, 3.11Maharashtra Regional and Town Planning Act, 1966 — Section 159, 22, 31, 35, 37

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Supreme Court18 Apr 1995Allowed

Swamy Prahaladdas Vs State of M.P. and Another

Supreme Court Of India · AIR 1995 SC 1972 : (1995) CriLJ 3625 : (1995) 70 FLR 42 : (1995) 1 UPLBEC 133

Penal Code, 1860 (IPC) — Section 306

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Supreme Court18 Apr 1995Dismissed

Munni Lal and Another Vs Town Rationing Officer, Gorakhpur and Another Bhagwati Prasad Vs Town Rationing Officer and Another

Supreme Court Of India · AIR 1995 SC 1953 : (1995) CriLJ 3605 : (1996) 11 SCC 373

Constitution of India, 1950 — Article 226

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Supreme Court18 Apr 1995Allowed

Bombay Chemical Pvt. Ltd. Vs Collector of Central Excise, Bombay I, Bombay

Supreme Court Of India · AIR 1995 SC 1469 : (1995) 51 ECC 94 : (1995) 77 ELT 3 : (1995) 3 JT 552 : (1995) 2 SCALE 716 : (1995) 2 SCC 646 Supp : (1995) 3 SCR 369 : (1995) 99 STC 339

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 5A

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Supreme Court18 Apr 1995Disposed Of

S. Jayalakshmi (Mrs) Vs T. Prakash Rao

Supreme Court Of India · AIR 1996 SC 904 : AIR 1995 SC 904 : (1995) 6 SCALE 447 : (1996) 1 SCC 305 : (1995) 4 SCR 694 Supp

Constitution of India, 1950 — Article 227

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Supreme Court18 Apr 1995allowed

Union of India (UOI) and Others Vs Dr Devendra Vir Sahi

Supreme Court Of India · (1995) 2 SCALE 739 : (1995) 2 SCC 463 Supp : (1995) 3 SCR 426

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Supreme Court18 Apr 1995Allowed

Director of Tribunal Welfare, Government of Andhra Pradesh Vs Laveti Giri and another

Supreme Court Of India · AIR 1995 SC 1506 : (1995) 2 CTC 112 : (1995) 3 JT 684 : (1995) 2 MLJ 30 : (1995) 2 SCALE 815 : (1995) 4 SCC 32 : (1995) 3 SCR 430 : (1995) 2 UJ 535

Constitution of India, 1950 — Article 136, 14, 15(4), 16, 226

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Supreme Court18 Apr 1995Dismissed

M/s. Angile Insulations Vs M/s. Davy Ashmore India Ltd. and another

Supreme Court Of India · AIR 1995 SC 1766 : (1995) 2 BC 375 : (1996) 1 CTC 174 : (1995) 5 JT 179 : (1996) 1 LW 231 : (1995) 2 MLJ 74 : (1995) 3 SCALE 203 : (1995) 4 SCC 153 : (1995) 3 SCR 443

Civil Procedure Code, 1908 (CPC) — Section 16, 20, 28

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Supreme Court18 Apr 1995Disposed Of

Maharashtra Rajya Sahkari Sakkar Karkhana Sangh Ltd. and Others Vs State of Maharashtra and Others

Supreme Court Of India · (1995) 3 JT 581 : (1995) 2 SCALE 772 : (1995) 3 SCC 475 Supp : (1995) 3 SCR 377

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3, 3(2), 3(3)Maharashtra Co-operative Societies Act, 1960 — Section 22, 23, 23(4)

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Supreme Court18 Apr 1995Dismissed

Madanagopal Vs P.K.A. Ramachandra Mudaliar (Dead) by Lrs. and Others

Supreme Court Of India · (1995) 3 SCALE 59 : (1995) 2 SCC 716 Supp : (1995) 3 SCR 447

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Supreme Court17 Apr 1995Allowed

Kamleshkumar Ishwardas Patel Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 53 ECC 123 : (1995) 3 JT 639 : (1995) 2 SCALE 858 : (1995) 2 SCALE 681 : (1995) 4 SCC 51 : (1995) 3 SCR 279

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(1), 3Constitution of India, 1950 — Article 21, 22(4), 22(5)General Clauses Act, 1897 — Section 21

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